PERUMALAKKAL Vs. THANGARAJ

JUDGEMENT

(1.) These two appeals arise out of two separate suits. The details are as below:

(2.) 1. The facts are substantially admitted and the dispute falls within a narrow space. They are now bullet pointed:

(3.) The suit was resisted by the defendants, who also adopted the same line of pleading in their suit for specific performance in O.S.No.462 of 2005. They allege: